MUNICIPAL COUNCIL KINWAT Vs. MALEKBAI

JUDGEMENT

(1.) THE short question for determination in this application is whether the body on behalf of which the land is acquired under the land Acqusition Act, 1894 by the State Government, can without having participated in the proceedings under Section 18 of the said Act, apply for being arrayed in the appeal, and also being permitted to file an appeal ?

(2.) THE question formulated in the preceding paragraph arises in the following circumstance :

(3.) IN clear terms, the passage reproduced above is an indication that the acquiring body has no right to prefer an appeal. With respect, we follow the precedent expressly applicable, and dismiss the application. Rule discharged, with parties being left to bear their own costs.